LAVINA YORKS Vs. TERENCE BASIL YORKE

JUDGEMENT

(1.) This matrimonial reference has been made for confirmation of the decree of divorce which has been granted to the petitioner, Ms. Lavina Yorke by the Additional District Judge, Delhi.

(2.) On a perusal of the order of the Additional District Judge it is clear that the respondent No. 1, who was married to Ms. Lavina Yorke on 28.11.1981 in the Church of Our Lady of Health, Masihgarh, Okhla according to Christian rites, has committed, adultery with respondent No. 2, Ms. Shanti Kujjur and as a result of this adulterous liaison a daughter was born to the respondents.

(3.) It is also established on record that respondent Nos. 1 and 2 have been living together at 13/25, Shakti Nagar Delhi, as is clear from the acknowledgement of service, which both of them appear to have signed individually which is on record of the case.